Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 24 October, 2008
> Title: Papers laid on the Table of the House by Ministers/members.
THE MINISTER OF FINANCE (SHRI P. CHIDAMBARAM): I beg to lay on the Table-
(1) A copy of the 10th Progress Report (Hindi and English versions) on the Action Taken Pursuant to the Recommendations of the Joint Parliamentary Committee on Stock Market Scam and Matters Relating thereto, May, 2008.
(Placed in Library, See No. LT 9143/08) (2) A copy of the Reverse Mortgage Scheme, 2008 (Hindi and English versions) published in Notification No. S.O. 2310(E) in Gazette of India dated the 30th September, 2008, under Section 296 of the Income-Tax Act, 1961 together with an explanatory memorandum.
(Placed in Library, See No. LT 9144/08) (3) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 7 of the Fiscal Responsibility and Budget Management Act, 2003:-
(i) Statement on Quarterly Review of the trends in receipts and expenditure in relation to the budget at the end of the financial year 2007-2008.
(Placed in Library, See No. LT 9145/08)
(ii) Statement on Quarterly Review of the trends in receipts and expenditure in relation to the budget at the end of first quarter of the financial year 2008-2009.
(Placed in Library, See No. LT 9146/08)
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THE MINISTER OF URBAN DEVELOPMENT (SHRI S. JAIPAL REDDY): I beg to lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of the Delhi Development Authority, New Delhi for the year 2005-2006, together with Audit Report thereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 9147/08) … (Interruptions)
on the Table – (1) A copy each of the following papers (Hindi and English versions) :- (i) Memorandum of Understanding between the Rural Electrification Corporation Limited and the Ministry of Power for the year 2008-2009. (Placed in Library, See No. LT 9148/08)
(ii) Memorandum of Understanding between the Power Finance Corporation Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9149/08)
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THE MINISTER OF LAW AND JUSTICE (SHRI H.R. BHARDWAJ): I beg to lay on the Table-
(1) A copy of the Permanent Lok Adalat (Other Terms and Conditions of Appointment of Chairman and Other Persons) Amendment Rules, 2008 (Hindi and English versions) published in Notification No. G.S.R. 373(E) in Gazette of India dated the 13th May, 2008 under sub-section(1) of Section 30 of the Legal Services Authorities Act, 1987.
(Placed in Library, See No. LT 9150/08) (2) A copy each of the following Notifications (Hindi and English versions) under sub-section(3) of Section 10 of the Delimitation Act, 2002:-
(i) O.N. 27 (E) published in Gazette of India dated 31st March, 2008 determining the extent of Assembly and Parliamentary Constituencies in the State of West Bengal.
(ii) O.N. 31 (E) published in Gazette of India dated 10th April, 2008 determining the extent of Assembly and Parliamentary Constituencies in the State of Uttar Pradesh.
(iii) O.N. 60 (E) published in Gazette of India dated 29th May, 2008 determining the extent of Assembly and Parliamentary Constituencies in the State of Tamil Nadu.
(iv) O.N. 62 (E) published in Gazette of India dated 30th May, 2008 determining the extent of Assembly and Parliamentary Constituencies in the State of NCT of Delhi.
(v) O.N. 59 (E) published in Gazette of India dated 29th May, 2008 containing corrigenda to the Notification No. 282/GJ/2006 dated 12th December, 2006.
(vi) O.N. 61 (E) published in Gazette of India dated 30th May, 2008 containing corrigenda to the Notification No. 282/BR/2007 dated 17th August, 2007.
(Placed in Library, See No. LT 9151/08) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Law Institute, New Delhi, for the year 2007-2008, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Law Institute, New Delhi, for the year 2007-2008.
(Placed in Library, See No. LT 9152/08) (4) A copy each of the following Law Commission of India Reports (Hindi and English versions):-
(i) Two Hundred and Third Report on Section 438 of the Code of Criminal Procedure, 1973 as amended by the code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail) - December, 2007.
(Placed in Library, See No. LT 9153/08)
(ii) Two Hundred and Fourth Report on Proposal to amend the Hindu Succession Act, 1956 as amended by Act 39 of 2005 - February, 2008.
(Placed in Library, See No. LT 9154/08)
(iii) Two Hundred and Fifth Report on Proposal to amend the Prohibition of Child Marriage Act, 2006 and other allied Laws - February, 2008.
(Placed in Library, See No. LT 9155/08)
(iv) Two Hundred and Sixth Report on Proposal for enactment of new Coroners Act applicable to the whole of India - June, 2008.
(Placed in Library, See No. LT 9156/08)
(v) Two Hundred and Seventh Report on Proposal to amend Section 15 of the Hindu Succession Act, 1956 in case a female dies intestate leaving her self acquired property with no heirs - June, 2008.
(Placed in Library, See No. LT 9157/08)
(vi) Two Hundred and Eighth Report on Proposal for amendment of Explanation to Section 6 of the Hindu Succession Act, 1956 to include oral partition and family arrangement in the definition of “partition”- July, 2008.
(Placed in Library, See No. LT 9158/08)
(vii) Two Hundred and Ninth Report on Proposal for omission of Section 213 from the Indian Succession Act, 1925 - July, 2008.
(Placed in Library, See No. LT 9159/08) जल संसाधन मंत्रालय में राज्य मंत्री (श्री जयप्रकाश नारायण यादव) : अध्यक्ष महोदय, मैं श्री प्रेमचंद गुप्ता की ओर से निम्नलिखित पत्र सभा पटल पर रखता हूं --
(1) चार्टर्ड अकाउंटेंट अधिनियम, 1949 की धारा 30ख के अंतर्गत अधिसूचना संख्या 1-सीए(7)/111/2008, जो 5 मार्च, 2008 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा 1 अप्रैल, 2008 से प्रभावी प्रैक्टिस प्रमाण पत्र के शुल्क का निर्धारण किया गया है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी)।
(Placed in Library, See No. LT 9160/08) THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI RENUKA CHOWDHURY): I beg to lay on the Table – (1) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Public Cooperation and Child Development, New Delhi, for the year 2006-2007, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute of Public Cooperation and Child Development, New Delhi, for the year 2006-2007.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 9161/08) (3) A copy each of the following papers (Hindi and English versions):- (i) Annual Report of the National Commission for Women, New Delhi, for the years 2004-2005 (Placed in Library, See No. LT 9162/08) and 2005-2006 alongwith Audited Accounts. (Placed in Library, See No. LT 9163/08) (ii) Review by the Government of the working of the National Commission for Women, New Delhi, for the years 2004-2005 and 2005-2006. (iii) Action Taken Report on the Recommendations contained in the Annual Report of the National Commission for Women, New Delhi, for the years 2004-2005 and 2005-2006. (4) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
THE MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY (SHRI VILAS MUTTEMWAR): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Indian Renewable Energy Development Agency Limited and the Ministry of New and Renewable Energy for the year 2008-2009.
(Placed in Library, See No. LT 9164/08) THE MINISTER OF STATE OF THE MINISTRY OF HOUSING AND URBAN POVERTY ALLEVIATION (KUMARI SELJA): I beg to lay on the Table-
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Housing and Urban Development Corporation Limited and the Ministry of Housing and Urban Poverty Alleviation for the year 2008-2009.
(Placed in Library, See No. LT 9165/08) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Lakshadweep Building Development Board, Kavarati, for the year 2006-2007, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lakshadweep Building Development Board, Kavarati, for the year 2006-2007.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library, See No. LT 9166/08) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI PANABAKA LAKSHMI): I beg to lay on the Table-
(1) A copy each of the following annual Reports for the year 2007-2008 (Hindi and English versions alongwith Audited Accounts in respect of the following Centres:-
(i) Population Research Centre (Institute of Economic Growth), Delhi. (Placed in Library, See No. LT 9167/08) (ii) Population Research Centre, Bhubaneswar. (Placed in Library, See No. LT 9168/08) (iii) Population Research Centre, Hazratbal. (Placed in Library, See No. LT 9169/08) (iv) Population Research Centre (Institute for Social and Economic Change), Bangalore. (Placed in Library, See No. LT 9170/08) (v) Population Research Centre (Centre for Research in Rural and Industrial Development), Chandigarh. (Placed in Library, See No. LT 9171/08) (vi) Population Research Centre (JSS Institute of Economic Research), Dharwad. (Placed in Library, See No. LT 9172/08) (vii) Population Research Centre, Visakhapatnam. (Placed in Library, See No. LT 9173/08) (viii) Population Research Centre, Thiruvananthapuram. (Placed in Library, See No. LT 9174/08) (ix) Population Research Centre (The Gandhigram Institute of Rural Health and Family Welfare Trust), Dindigul. (Placed in Library, See No. LT 9175/08) (x) Population Research Centre, Guwahati. (Placed in Library, See No. LT 9176/08) (xi) Population Research Centre, Udaipur. (Placed in Library, See No. LT 9177/08) (xii) Population Research Centre, Lucknow. (Placed in Library, See No. LT 9178/08) (xiii) Population Research Centre, Vadodara. (Placed in Library, See No. LT 9179/08) (xiv) Population Research Centre, Sagar. (Placed in Library, See No. LT 9180/08) (xv) Population Research Centre, Chandigarh. (Placed in Library, See No. LT 9181/08) (xvi) Population Research Centre (Gokhale Institute of Politics and Economics), Pune. (Placed in Library, See No. LT 9182/08) (xvii) Population Research Centre, Shimla. (Placed in Library, See No. LT 9183/08) (xviii) Population Research Centre, Patna. (Placed in Library, See No. LT 9184/08) (2) A copy each of the Review (Hindi and English versions) by the Government on the working of the above Centres for the year 2007-2008.
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): I beg to lay on the Table – (1) A copy of each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India – Union Government (Railways) (No. PA 8 of 2008) Performance Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9185/08)
(ii) Report of the Comptroller and Auditor General of India – Union Government (Railways) (No. PA 18 of 2008) Information Technology Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9186/08)
(iii) Report of the Comptroller and Auditor General of India – Union Government (Railways) (No.CA 6 of 2008) Compliance Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9187/08)
(iv) Report of the Comptroller and Auditor General of India – Union Government (Civil) (No. PA 3 of 2008) – Autonomous Bodies – Performance Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9188/08)
(v) Report of the Comptroller and Auditor General of India – Union Government (No. PA 2 of 2008) – Scientific Departments – Performance Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9189/08)
(vi) Report of the Comptroller and Auditor General of India – Union Government (Civil) (No. CA 1 of 2008) – Compliance Audit Observations for the year ended March, 2007.
(Placed in Library, See No. LT 9190/08)
(vii) Report of the Comptroller and Auditor General of India – Union Government (Civil and Postal Departments) (No. PA 1 of 2008) – Performance Audit for the year ended March, 2007.
(Placed in Library, See No. LT 9191/08)
(viii) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) (No. PA 4 of 2008) – Army and Ordnance Factories (Performance Audit) for the year ended March, 2007.
(Placed in Library, See No. LT 9192/08)
(ix) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) (No. PA 5 of 2008) – Air Force and Navy (Performance Audit) for the year ended March, 2007.
(Placed in Library, See No. LT 9193/08)
(x) Report of the Comptroller and Auditor General of India – Union Government (Commercial)(Review of selected activities of Public Sector General Insurance Companies) (No. PA 15 of 2008) – (Performance Audit) for the year ended March, 2007.
(Placed in Library, See No. LT 9194/08)
(xi) Report of the Comptroller and Auditor General of India – Union Government (No. PA 13 of 2008) - National Programme for Nutritional Support to Primary Education (Midday Meal Scheme)– (Performance Audit), Ministry of Human Resource Development, for the year ended March, 2007.
(Placed in Library, See No. LT 9195/08)
(xii) Report of the Comptroller and Auditor General of India – Union Government (Civil) (No. PA 11 of 2008) – Performance Audit of Implementation of National Rural Employment Guarantee Act, Ministry of Rural Development for the year ended March, 2007.
(Placed in Library, See No. LT 9196/08) (2) A copy of each of the following papers (Hindi and English versions) :-
(i) Appropriation Accounts of the Indian Railways - Part I – Review for the year 2006-2007.
(ii) Appropriation Accounts of the Indian Railways - Part II – Detailed Appropriation Accounts for the year 2006-2007.
(iii) Appropriation Accounts of the Indian Railways-Part II – Detailed Appropriation Accounts for the year 2006-2007 (Annexure-G).
(Placed in Library, See No. LT 9197/08) (3) A copy of the Annual Report (Hindi and English versions) of the Securities and Exchange Board of India for the year 2007-2008 under sub-section(3) of Section 18 of Securities and Exchange Board of India Act, 1992.
(Placed in Library, See No. LT 9198/08) (4) A copy each of the following Annual Reports and Accounts (Hindi and English versions) of the Regional Rural Banks for the year ended the 31st March, 2008 together with Auditor’s Report thereon:-
(i) Haryana Gramin Bank, Rohtak. (Placed in Library, See No. LT 9199/08) (ii) Tripura Gramin Bank, Agartala. (Placed in Library, See No. LT 9200/08) (iii) Meghalaya Rural Bank, Shillong. (Placed in Library, See No. LT 9201/08) (iv) MGB Gramin Bank, Pali-Marwar. (Placed in Library, See No. LT 9202/08) (v) Dena Gujarat Gramin Bank, Gandhinagar. (Placed in Library, See No. LT 9203/08) (vi) Vananchal Gramin Bank, Dumka. (Placed in Library, See No. LT 9204/08) (vii) Prathama Bank, Moradabad. (Placed in Library, See No. LT 9205/08) (viii) Uttar Bihar Kshetriya Gramin Bank, Muzaffarpur. (Placed in Library, See No. LT 9206/08) (ix) Ballia Kshetriya Gramin Bank, Ballia. (Placed in Library, See No. LT 9207/08) (x) Narmada Malwa Gramin Bank, Indore. (Placed in Library, See No. LT 9208/08) (xi) Himachal Gramin Bank, Mandi. (Placed in Library, See No. LT 9209/08) (xii) Nainital-Almora Kshetriya Gramin Bank, Haldwani. (Placed in Library, See No. LT 9210/08) (xiii) Kashi Gomti Samyut Gramin Bank, Varanasi. (Placed in Library, See No. LT 9211/08) (xiv) Chaitanya Godavari Grameena Bank, Guntur. (Placed in Library, See No. LT 9212/08) (xv) Saurashtra Gramin Bank, Rajkot. (Placed in Library, See No. LT 9213/08) (xvi) Rewa Sidhi Gramin Bank, Rewa. (Placed in Library, See No. LT 9214/08) (xvii) Kosi Kshetriya Gramin Bank, Purnia. (Placed in Library, See No. LT 9215/08) (xviii) Jhabua Dhar Kshetriya Gramin Bank, Jhabua. (Placed in Library, See No. LT 9216/08) (xix) Andhra Pradesh Grameena Vikas Bank, Warangal. (Placed in Library, See No. LT 9217/08) (xx) Hadoti Kshetriya Gramin Bank, Kota. (Placed in Library, See No. LT 9218/08) (xxi) Gurgaon Gramin Bank, Gurgaon. (Placed in Library, See No. LT 9219/08) (xxii) Pragathi Gramin Bank, Bellary. (Placed in Library, See No. LT 9220/08) (xxiii) Pallavan Grama Bank, Salem. (Placed in Library, See No. LT 9221/08) (xxiv) Parvatiya Gramin Bank, Chamba. (Placed in Library, See No. LT 9222/08) (xxv) Purvanchal Gramin Bank, Gorakhpur. (Placed in Library, See No. LT 9223/08) (xxvi) Solapur Gramin Bank, Solapur. (Placed in Library, See No. LT 9224/08) (xxvii) Andhra Pragathi Grameena Bank, Kadapa. (Placed in Library, See No. LT 9225/08) (xxviii) Durg Rajnandgaon Gramin Bank, Rajnandgaon. (Placed in Library, See No. LT 9226/08) (xxix) Nagaland Rural Bank, Kohima. (Placed in Library, See No. LT 9227/08) (xxx) Ratnagiri Sindhudurg Gramin Bank, Ratnagiri. (Placed in Library, See No. LT 9228/08) (xxxi) Jaipur Thar Gramin Bank, Jaipur. (Placed in Library, See No. LT 9229/08) (xxxii) Jharkhand Gramin Bank, Ranchi. (Placed in Library, See No. LT 9230/08) (xxxiii) North Malabar Gramin Bank, Kannur. (Placed in Library, See No. LT 9231/08) (xxxiv) Mizoram Rural Bank, Aizawl. (Placed in Library, See No. LT 9232/08) (xxxv) Cauvery Kalpatharu Grameena Bank, Mysore. (Placed in Library, See No. LT 9233/08) (xxxvi) Faridkot-Bathinda Kshetriya Gramin Bank, Bathinda. (Placed in Library, See No. LT 9234/08) (xxxvii) Langpi Dehangi Rural Bank, Diphu, Karbi Anglong. (Placed in Library, See No. LT 9235/08) (xxxviii) Arunachal Pradesh Rural Bank, Papum-Pare (Placed in Library, See No. LT 9236/08) (xxxix) Aryavart Gramin Bank, Lucknow. (Placed in Library, See No. LT 9237/08) (xl) Rajasthan Gramin Bank, Alwar. (Placed in Library, See No. LT 9238/08) (xli) Baroda Uttar Pradesh Gramin Bank, Raebareli. (Placed in Library, See No. LT 9239/08) (xlii) South Malabar Gramin Bank, Malappuram. (Placed in Library, See No. LT 9240/08) (xliii) Utkal Gramya Bank, Balangir. (Placed in Library, See No. LT 9241/08) (xliv) Bihar Kshetriya Gramin Bank, Munger. (Placed in Library, See No. LT 9242/08) (xlv) Kshetriya Kisan Gramin Bank, Mainpuri. (Placed in Library, See No. LT 9243/08) (xlvi) Deccan Grameena Bank, Hyderabad. (Placed in Library, See No. LT 9244/08) (xlvii) Malwa Gramin Bank, Sangrur. (Placed in Library, See No. LT 9245/08) (xlviii) Punjab Gramin Bank, Kapurthala. (Placed in Library, See No. LT 9246/08) (xlix) Triveni Kshetriya Gramin Bank, Orai Jalaun. (Placed in Library, See No. LT 9247/08) (l) Shreyas Gramin Bank, Aligarh. (Placed in Library, See No. LT 9248/08) (li) Surguja Kshetriya Gramin Bank, Surguja. (Placed in Library, See No. LT 9249/08) (lii) Vidisha Bhopal Kshetriya Gramin Bank, Vidisha. (Placed in Library, See No. LT 9250/08) (liii) Wainganga Kshetriya Gramin Bank, Chandrapur. (Placed in Library, See No. LT 9251/08) (liv) Saptagiri Grameena Bank, Chittor. (Placed in Library, See No. LT 9252/08) (lv) Ratlam Mandsaur Kshetriya Gramin Bank, Mandsaur. (Placed in Library, See No. LT 9253/08) (lvi) Satpura Kshetriya Gramin Bank, Satpura. (Placed in Library, See No. LT 9254/08) (lvii) Jammu Rural Bank, Narwal, Jammu. (Placed in Library, See No. LT 9255/08) (lviii) Sarva U.P. Gramin Bank,Meerut. (Placed in Library, See No. LT 9256/08) (lix) Maharashtra Godavari Gramin Bank, Aurangabad. (Placed in Library, See No. LT 9257/08) (lx) Neelachal Gramya Bank, Bhubaneswar. (Placed in Library, See No. LT 9258/08) (lxi) Paschim Banga Gramin Bank, Howrah. (Placed in Library, See No. LT 9259/08) (lxii) Krishna Grameena Bank, Gulbarga. (Placed in Library, See No. LT 9260/08) (lxiii) Baroda Gujarat Gramin Bank, Bharuch. (Placed in Library, See No. LT 9261/08) (lxiv) Baroda Rajasthan Gramin Bank, Ajmer. (Placed in Library, See No. LT 9262/08) (lxv) Chambal-Gwalior Kshetriya Gramin Bank, Gwalior. (Placed in Library, See No. LT 9263/08) (lxvi) Sharda Gramin Bank, Satna. (Placed in Library, See No. LT 9264/08) (lxvii) Bangiya Gramin Vikash Bank, Murshidabad. (Placed in Library, See No. LT 9265/08) (lxviii) Mahakaushal Kshetriya Gramin Bank, Jabalpur. (Placed in Library, See No. LT 9266/08) (lxix) Lucknow Kshetriya Gramin Bank, Sitapur. (Placed in Library, See No. LT 9267/08) (lxx) Uttaranchal Gramin Bank,Dehradun. (Placed in Library, See No. LT 9268/08) (lxxi) Chhattisgarh Gramin Bank, Raipur. (Placed in Library, See No. LT 9269/08) (lxxii) Vidharbha Kshetriya Gramin Bank, Akola. (Placed in Library, See No. LT 9270/08) (lxxiii) Madhya Bharat Gramin Bank, Sagar. (Placed in Library, See No. LT 9271/08) (lxxiv) Visveshvaraya Grameena Bank, Mandya. (Placed in Library, See No. LT 9272/08) (lxxv) Etawah Kshetriya Gramin Bank, Etawah. (Placed in Library, See No. LT 9273/08) (lxxvi) Marathwada Gramin Bank, Nanded. (Placed in Library, See No. LT 9274/08) (lxxvii) Madhya Bihar Gramin Bank, Patna. (Placed in Library, See No. LT 9275/08) (lxxviii) Samastipur Kshetriya Gramin Bank, Samastipur. (Placed in Library, See No. LT 9276/08) (lxxix) Karnataka Vikas Grameena Bank, Dharwad. (Placed in Library, See No. LT 9277/08) (lxxx) Kalinga Gramya Bank, Cuttack. (Placed in Library, See No. LT 9278/08) (lxxxi) Baitarani Gramya Bank, Baripada Mayurbhanj. (Placed in Library, See No. LT 9279/08) (lxxxii) Pandyan Grama Bank, Virudhunagar. (Placed in Library, See No. LT 9280/08) (lxxxiii) Assam Gramin Vikas Bank, Guwahati. (Placed in Library, See No. LT 9281/08) (lxxxiv) Manipur Rural Bank, Imphal. (Placed in Library, See No. LT 9282/08) (lxxxv) Chikmagalur-Kodagu Grameena Bank, Chikmagalur. (Placed in Library, See No. LT 9283/08)
(5) A copy each of the Annual Reports (Hindi and English versions) of the State Bank of India.
(Placed in Library, See No. LT 9284 /08) State Bank of Bikaner and Jaipur, (Placed in Library, See No. LT 9285/08) State Bank of Patiala, (Placed in Library, See No. LT 9286/08) State Bank of Hyderabad, (Placed in Library, See No. LT 9287/08) State Bank of Mysore, (Placed in Library, See No. LT 9288/08) State Bank of Travancore, (Placed in Library, See No. LT 9289/08) State Bank of Indore (Placed in Library, See No. LT 9290/08) State Bank of Saurashtra, for the year 2007-2008 alongwith Audited Accounts and Auditors Report thereon under sub-section(4) of Section 43 of the State Bank of India (subsidiary Banks) Act, 1959.
(Placed in Library, See No. LT 9291/08) (6) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (8) of Section 10 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and 1980:-
(i) Report on the working and activities of the Allahabad Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9292/08)
(ii) Report on the working and activities of the Andhra Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9293/08)
(iii) Report on the working and activities of the Bank of Baroda for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9294/08)
(iv) Report on the working and activities of the Bank of India for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9295/08)
(v) Report on the working and activities of the Bank of Maharashtra for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9296/08)
(vi) Report on the working and activities of the Canara Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9297/08)
(vii) Report on the working and activities of the Central Bank of India for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9298/08)
(viii) Report on the working and activities of the Corporation Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9299/08)
(ix) Report on the working and activities of the Dena Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9300/08)
(x) Report on the working and activities of the Indian Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9301/08)
(xi) Report on the working and activities of the Oriental Bank of Commerce for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9302/08)
(xii) Report on the working and activities of the Punjab National Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9303/08)
(xiii) Report on the working and activities of the Syndicate Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9304/08)
(xiv) Report on the working and activities of the Union Bank of India for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9305/08)
(xv) Report on the working and activities of the United Bank of India for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9306/08) (xvi) Report on the working and activities of the UCO Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9307/08) (xvii) Report on the working and activities of the Vijaya Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9308/08) (xviii) Report on the working and activities of the Indian Overseas Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9309/08) (xix) Report on the working and activities of the Punjab and Sind Bank for the year 2007-2008, alongwith Accounts and Auditor’s Report thereon.
(Placed in Library, See No. LT 9310/08) (7) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority (Registration of India Insurances Companies) (Second Amendment) Regulations, 2008 published in Notification No. F. No. IRDA/Reg/3/44/2008 in Gazette of India dated the 13th February, 2008.
(ii) The Insurance Regulatory and Development Authority (Conditions of Service of Officers and other Employees) (Amendment) Regulations, 2008 published in Notification No. F. No. IRDA/Reg/4/45/2008 in Gazette of India dated the 14th March, 2008.
(iii) The Insurance Regulatory and Development Authority (Investment) (Fourth Amendment) Regulations, 2008 published in Notification No. F. No. IRDA/Reg/5/47/2008 in Gazette of India dated the 11th August, 2008.
(Placed in Library, See No. LT 9311/08) (8) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the United India Insurance Company Limited, Chennai, for the year 2007-2008.
(ii) Annual Report of the United India Insurance Company Limited, Chennai, for the year 2007-2008, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 9312/08)
(b) (i) Review by the Government of the working of the National Insurance Company Limited, Kolkata, for the year 2007-2008.
(ii) Annual Report of the National Insurance Company Limited, Kolkata, for the year 2007-2008, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 9313/08)
(c) (i) Review by the Government of the working of the Oriental Insurance, New Delhi, for the year 2007-2008.
(ii) Annual Report of the Oriental Insurance, New Delhi, for the year 2007-2008, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 9314/08) (9) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of section 29 of the Regional Rural Banks Act, 1976:-
(i) The Triiveni Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2868 in Gazette of India dated the 6th October, 2007.
(ii) The Lucknow Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2869 in Gazette of India dated the 6th October, 2007.
(iii) The Chaitanya Godavari Grameena Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2870 in Gazette of India dated the 6th October, 2007.
(iv) The Aryavart Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2871 in Gazette of India dated the 6th October, 2007.
(v) The Wainganga Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2872 in Gazette of India dated the 6th October, 2007.
(vi) The Jharkhand Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2873 in Gazette of India dated the 6th October, 2007.
(vii) The Narmada Malwa Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2874 in Gazette of India dated the 6th October, 2007.
(viii) The Baroda Eastern Uttar Pradesh Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2875 in Gazette of India dated the 6th October, 2007.
(ix) The Baroda Western Uttar Pradesh Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2876 in Gazette of India dated the 6th October, 2007.
(x) The Baroda Gujarat Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2877 in Gazette of India dated the 6th October, 2007.
(xi) The Baroda Rajasthan Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2878 in Gazette of India dated the 6th October, 2007.
(xii) The Shreyas Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2879 in Gazette of India dated the 6th October, 2007.
(xiii) The Pragathi Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2880 in Gazette of India dated the 6th October, 2007.
(xiv) The Chambal Gwalior Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2881 in Gazette of India dated the 6th October, 2007.
(xv) The Vidharbha Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2882 in Gazette of India dated the 6th October, 2007.
(xvi) The Uttar Bihar Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2883 in Gazette of India dated the 6th October, 2007.
(xvii) The Satpura Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2884 in Gazette of India dated the 6th October, 2007.
(xviii) The Dena Gujarat Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2885 in Gazette of India dated the 6th October, 2007.
(xix) The Pallavan Grama Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2886 in Gazette of India dated the 6th October, 2007.
(xx) The Saptagiri Gramina Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2887 in Gazette of India dated the 6th October, 2007.
(xxi) The Neelachal Gramya Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2888 in Gazette of India dated the 6th October, 2007.
(xxii) The Panjab Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2889 in Gazette of India dated the 6th October, 2007.
(xxiii) The Uttar Pradesh Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2890 in Gazette of India dated the 6th October, 2007.
(xxiv) The Rajasthan Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2891 in Gazette of India dated the 6th October, 2007.
(xxv) The Haryana Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2892 in Gazette of India dated the 6th October, 2007.
(xxvi) The Madhya Bihar Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2893 in Gazette of India dated the 6th October, 2007.
(xxvii) The Jaipur Thar Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2894 in Gazette of India dated the 6th October, 2007.
(xxviii) The Pachim Banga Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2895 in Gazette of India dated the 6th October, 2007.
(xxix) The Kalinga Gramya Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2896 in Gazette of India dated the 6th October, 2007.
(xxx) The Bihar Kshetriya Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2897 in Gazette of India dated the 6th October, 2007.
(xxxi) The Bangiya Gramin Vikash Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2898 in Gazette of India dated the 6th October, 2007.
(xxxii) The Assam Gramin Vikash Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2899 in Gazette of India dated the 6th October, 2007.
(xxxiii) The Kashi Gomti Samyut Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2900 in Gazette of India dated the 6th October, 2007.
(xxxiv) The Karnataka Vikas Grameena Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2901 in Gazette of India dated the 6th October, 2007.
(xxxv) The Dena Andhra Pragathi Grameena Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2902 in Gazette of India dated the 6th October, 2007.
(xxxvi) The Chhatisgarh Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2903 in Gazette of India dated the 6th October, 2007.
(xxxvii) The Vananchal Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2904 in Gazette of India dated the 6th October, 2007.
(xxxviii) The Uttaranchal Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2905 in Gazette of India dated the 6th October, 2007.
(xxxix) The Madhya Bharath Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2906 in Gazette of India dated the 6th October, 2007.
(xl) The Andhra Pradesh Grameena Vikas Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2907 in Gazette of India dated the 6th October, 2007.
(xli) The Purvanchal Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2908 in Gazette of India dated the 6th October, 2007.
(xlii) The Utkal Gramya Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2909 in Gazette of India dated the 6th October, 2007.
(xliii) The Cauvery Kalpatharu Grameena Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2910 in Gazette of India dated the 6th October, 2007.
(xliv) The Saurashtra Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2911 in Gazette of India dated the 6th October, 2007.
(xlv) The MGB Gramin Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2912 in Gazette of India dated the 6th October, 2007.
(xlvi) The Deccan Grameena Bank (Meetings of Board) Rules, 2007, published in Notification No. S.O. 2913 in Gazette of India dated the 6th October, 2007.
(Placed in Library, See No. LT 9315/08) (10) A copy each of the following Notifications (Hindi and English versions) under Section 58 of the Actuaries Act, 2006:-
(i) The Actuaries (Nomination of Member to the Council) Rules, 2008 published in Notification No. G.S.R No. 341(E) in Gazette of India dated the 7th May, 2008.
(ii) The Actuaries Ouality Review Board (Procedure for Meetings, and the Terms and Conditions of service and Allowances of the Chairperson and Members) Rules, 2008 published in Notification No. G.S.R No. 342(E) in Gazette of India dated the 7th May, 2008.
(iii) The Actuaries Tribunal (Salaries, Allowances and other Terms and Conditions of Presiding Officer and Members) Rules, 2008 published in Notification No. G.S.R No. 343(E) in Gazette of India dated the 7th May, 2008.
(iv) The Actuaries (Election to the Council) Rules, 2008 published in Notification No. G.S.R No. 494(E) in Gazette of India dated the 2nd July, 2008.
(v) The Actuaries (Procedure for Enquiry of Professional and other Misconduct) Rules, 2008 published in Notification No. G.S.R No. 495(E) in Gazette of India dated the 2nd July, 2008.
(Placed in Library, See No. LT 9316/08) (11) A copy of the Bharat Overseas Bank Ltd. (Transfer of Undertaking to the Indian Overseas Bank) Amended Scheme, 2007, published in Notification No. S.O. 501(E) in Gazette of India dated the 30th March, 2007 under sub-section (6) of Section 9 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.
(Placed in Library, See No. LT 9317/08) (12) A copy of the General Insurance (Rationalization of Pay Scales and other conditions of Service of Development Staff) (Amendment) Scheme, 2008, published in Notification No. S.O. 1499(E) in Gazette of India dated the 19th June, 2008 under sub-section (5) of Section 17A of the General Insurance Business (Nationalization) Act, 1972 together with a Corrigendum thereto (in English version only) published in Notification No. S.O. 1831(E) dated the 23rd July, 2008.
(Placed in Library, See No. LT 9318/08) (13) A copy of the Foreign Exchange Management (transfer or Issue of Any Foreign Security) (Third Amendment) Regulations, 2007, published in Notification No. S.O. 209(E) in Gazette of India dated the 25th March, 2008 under Section 48 of the Foreign Exchange Management Act, 1999.
(Placed in Library, See No. LT 9319/08) (14) The Securities and Exchange Board of India (Mutual Funds) Third Amendment) Regulations, 2008, published in Notification No. LAD-NRO/GN/2008/24/139426 in Gazette of India dated the 29th September, 2008 under Section 31 of the Securities and Exchange Board of India Act, 1992.
(Placed in Library, See No. LT 9320/08) (15) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 15 of the Government Savings Bank Act, 1873 :-
(i) The Post Office Savings Account (Amendment) Rules, 2008, published in Notification No. G.S.R. 478(E) in Gazette of India dated the 26th June, 2008.
(ii) The Post Office Time Deposit (Amendment) Rules, 2008, published in Notification No. G.S.R. 479(E) in Gazette of India dated the 26th June, 2008.
(iii) The Post Office Recurring Deposit (Amendment) Rules, 2008, published in Notification No. G.S.R. 480(E) in Gazette of India dated the 26th June, 2008.
(iv) The Post Office Savings Bank General (Amendment) Rules, 2008, published in Notification No. G.S.R. 504(E) in Gazette of India dated the 7th July, 2008.
(v) The Post Office Savings Account (Second Amendment) Rules, 2008, published in Notification No. G.S.R. 611(E) in Gazette of India dated the 26th August, 2008.
(vi) The Post Office Savings Bank General (Second Amendment) Rules, 2008, published in Notification No. G.S.R. 630(E) in Gazette of India dated the 2nd September, 2008.
(Placed in Library, See No. LT 9321/08) (16) A copy of the Coinage of One Hundred Rupees and Five Rupees Coined to commemorate the occasion of “Shahid Bhagat Singh Birth Centenery (1907-2007)” Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R.507(E) in Gazette of India dated the 26th July, 2007 under sub-section (3) of Section 21 of the Coinage Act, 1906.
(Placed in Library, See No. LT 9322/08) (17) A copy of the Notification No S.O. 2032(E) (Hindi and English versions) published in Gazette of India dated the 12th August, 2008 appointing 12th day of August, 2008 as the date on which the provisions of the Payment and Settlement Systems Act, 2007 shall come into force issued under sub-section (3) of Section 1 of the said Act.
(Placed in Library, See No. LT 9323/08) (18) A copy of the Board for Regulation and Supervision of Payment and Settlement Systems Regulations, 2008 (Hindi and English versions) published in Notification No PSS/194/02-11-01/2007-2008 in Gazette of India dated the 12th August, 2008 under sub-section(3) of Section 38 of the Payment and Settlement Systems Act, 2007.
(Placed in Library, See No. LT 9324/08) (19) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962 :-
(i) S.O. 1033(E) published in Gazette of India dated the 28th April, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(ii) S.O. 1075(E) published in Gazette of India dated the 2nd May, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(iii) S.O. 1143(E) published in Gazette of India dated the 15th May, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(iv) S.O. 1245(E) published in Gazette of India dated the 28th May, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(v) S.O. 1285(E) published in Gazette of India dated the 3rd June, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(vi) S.O. 1459(E) published in Gazette of India dated the 16th June, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(vii) S.O. 1551(E) published in Gazette of India dated the 25th June, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(viii) S.O. 1595(E) published in Gazette of India dated the 30th June, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(ix) S.O. 1864(E) published in Gazette of India dated the 28th July, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(x) S.O. 1932(E) published in Gazette of India dated the 1st August, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(xi) The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2008 published in Notification No. S.O. 2041(E) published in Gazette of India dated the 13th August, 2008 together with an explanatory memorandum.
(xii) S.O. 2053(E) published in Gazette of India dated the 14th August, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(xiii) S.O. 2109(E) published in Gazette of India dated the 26th August, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xiv) S.O. 2144(E) published in Gazette of India dated the 1st September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(xv) S.O. 2204(E) published in Gazette of India dated the 16th September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(xvi) S.O. 2278(E) published in Gazette of India dated the 25th September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 102/2008-Cus.(N.T.) dated the 26th August, 2001.
(xvii) S.O. 2296(E) published in Gazette of India dated the 26th September, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xviii) S.O. 2366(E) published in Gazette of India dated the 1st October, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated the 3rd August, 2001.
(xix) S.O. 718(E) published in Gazette of India dated the 6th October, 2008 together with an explanatory memorandum seeking to grant concessions on basic customs duty currently in the negative list for Least Developed Countries.
(xx) G.S.R.599(E) published in Gazette of India dated the 18th August, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 20/2006-Cus. dated the 1st March, 2006.
(xxi) G.S.R.671(E) published in Gazette of India dated the 22nd September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 147/94-Cus. dated the 13th July, 1994.
(xxii) G.S.R.302(E) published in Gazette of India dated the 23rd April, 2008 together with an explanatory memorandum exempting goods, mentioned therein, when imported into India from Bangladesh through Dhaka-Darsana-Gede-Kolkata route from whole of the additional duty of customs leviable thereon.
(xxiii) G.S.R.1945(E) published in Gazette of India dated the 15th November, 2007 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxiv) G.S.R.1978(E) published in Gazette of India dated the 23rd November, 2007 together with an explanatory memorandum fixing tariff Value on Poppy seeds, based on international prices.
(xxv) S.O. 1990(E) published in Gazette of India dated the 27th November, 2007 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xxvi) G.S.R.2074(E) published in Gazette of India dated the 3rd December, 2007 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxvii) G.S.R.2137(E) published in Gazette of India dated the 17th December, 2007 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxviii) S.O.2184(E) published in Gazette of India dated the 26th December, 2007 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xxix) S.O. 2(E) published in Gazette of India dated the 1st January, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxx) S.O. 89(E) published in Gazette of India dated the 15th January, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxxi) S.O.158(E) published in Gazette of India dated the 28th January, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xxxii) S.O.237(E) published in Gazette of India dated the 5th February, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxxiii) S.O.337(E) published in Gazette of India dated the 15th February, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxxiv) S.O.397(E) published in Gazette of India dated the 26th February, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xxxv) S.O.419(E) published in Gazette of India dated the 3rd March, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxxvi) S.O.429(E) published in Gazette of India dated the 4th March, 2008 together with an explanatory memorandum containing corrigendum to the Notification No. 6/2008-Cus.(N.T.) dated 5th February , 2008.
(xxxvii) S.O.519(E) published in Gazette of India dated the 17th March, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(xxxviii) S.O.525(E) published in Gazette of India dated the 18th March, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xxxix) S.O.535(E) published in Gazette of India dated the 20th March, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 59/2005-Cus. (N.T.) dated 20th July, 2005.
(xl) S.O.742(E) published in Gazette of India dated the 27th March, 2008 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and exported goods.
(xli) S.O.887(E) published in Gazette of India dated the 16th April, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus. (N.T.) dated 3rd August, 2001.
(20) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (xxiii) to (xli) of (19) above.
(Placed in Library, See No. LT 9325/08) (21) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944 :-
(i) G.S.R.215(E) published in Gazette of India dated the 27th March, 2008 together with an explanatory memorandum exempting intermediate goods, mentioned therein, from excise duty leviable thereon for the period from 1st April, 2003 to 8th July, 2004.
(ii) G.S.R.216(E) published in Gazette of India dated the 27th March, 2008 together with an explanatory memorandum exempting flavoured milk of animal origin from the whole of duty of excise leviable thereon.
(iii) G.S.R.213(E) published in Gazette of India dated the 27th March, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 20/2006-C.E. (N.T.) dated 30th September, 2006.
(iv) G.S.R.214(E) published in Gazette of India dated the 27th March, 2008 together with an explanatory memorandum appointing officers, mentioned therein, as Central Excise Officers and invests them with all the powers of Chief Commissioner of Central Excise for the territory mentioned in the Notification.
(v) The CENVAT Credit (Amendment) Rules, 2008 published in Notification No. G.S.R. 677(E) in Gazette of India dated the 24th September, 2008 together with an explanatory memorandum.
(vi) G.S.R.421(E) published in Gazette of India dated the 2nd June, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 20/2006-C.E. (N.T.) dated 30th September, 2006.
(vii) G.S.R.431(E) published in Gazette of India dated the 5th June, 2008 together with an explanatory memorandum appointing the officers of the Directorate General of Audit as Central Excise Officers and invest them with the powers of officers of equivalent rank.
(viii) G.S.R.619(E) published in Gazette of India dated the 28th August, 2008 together with an explanatory memorandum seeking to grant rebate of duty on the goods, mentioned therein, on their exportation out of India on or after 1st July, 2008.
(ix) G.S.R.620(E) published in Gazette of India dated the 28th August, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 14/2002-C.E. (N.T.) dated 8th March, 2002.
(x) The Central Excise (Fourth Amendment) Rules, 2008 published in Notification No. G.S.R.694(E) in Gazette of India dated the 29th September, 2008 together with an explanatory memorandum.
(xi) G.S.R.697(E) published in Gazette of India dated the 29th September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 39/2004- (N.T.) dated 25th November, 2004.
(xii) G.S.R.698(E) published in Gazette of India dated the 29th September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 17/2006-C.E. (N.T.) dated 1st August, 2006.
(22) Four statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) to (iv) of (21) above.
(Placed in Library, See No. LT 9326/08) (23) A copy of the Notification No. G.S.R. 659(E) (Hindi and English versions) published in Gazette of India dated the 18th September, 2008 together with an explanatory memorandum seeking to impose final anti-dumping duty on imports of Maleic Anhydride, originating in, or exported from, the People’s Republic of China, Chinese Taipei and Indonesia and imported into India under sub-section (7) of Section 9A of the Customs Tariff Act, 1975.
(Placed in Library, See No. LT 9327/08) (24) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994 :-
(i) G.S.R. 175(E) published in Gazette of India dated the 11th March, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 30/2005-Service Tax dated the 10th August, 2005.
(ii) The Dispute Resolution Scheme Rules, 2008 published in Notification No. G.S.R. 427(E) in Gazette of India dated the 4th June, 2008 together with an explanatory memorandum.
(iii) The Service Tax (Provisional Attachment of Property) Rules, 2008 published in Notification No. G.S.R. 489(E) in Gazette of India dated the 1st July, 2008 together with an explanatory memorandum.
(iv) The Service Tax (Third Amendment) Rules, 2008 published in Notification No. G.S.R. 633(E) in Gazette of India dated the 2nd September, 2008 together with an explanatory memorandum.
(v) The Service Tax (Fifth Amendment) Rules, 2007 published in Notification No. G.S.R. 586(E) in Gazette of India dated the 12th September, 2007 together with an explanatory memorandum.
(Placed in Library, See No. LT 9328/08) (25) A copy each of the following Notifications (Hindi and English versions) under section 74 of the Prevention of Money Laundering Act, 2002:-
(i) The Prevention of Money Laundering (Appointment and Conditions of Service of Chairperson and Members of Appellate Tribunal) Amendment Rules, 2008 published in the Notification No. G.S.R. 255(E) in Gazette of India dated the 31st March, 2008 together with an explanatory memorandum.
(ii) The Prevention of Money Laundering (Salaries, Allowances and other Conditions of Service of the employees of Adjudicating Authorities) Rules, 2007 published in the Notification No. G.S.R. 62 (E) in Gazette of India dated the 31st January, 2008 together with an explanatory memorandum.
(iii) The Prevention of Money Laundering (Appointment and Conditions of Service of Chairperson and Members of Adjudicating Authorities) Rules, 2008 published in the Notification No. G.S.R. 199 (E) in Gazette of India dated the 20th March, 2008 together with an explanatory memorandum.
(iv) The Adjudicating Authority Administrative Officer and the Superintendent (Group ‘A’ and Group ‘B’) Recruitment Rules, 2008 published in the Notification No. G.S.R. 395(E) in Gazette of India dated the 22nd May, 2008 together with an explanatory memorandum.
(v) The Adjudicating Authority Assistant and Stenographer Grade-II (Group ‘C’) Recruitment Rules, 2008 published in the Notification No. G.S.R. 396(E) in Gazette of India dated the 22nd May, 2008 together with an explanatory memorandum.
(vi) The Prevention of Money Laundering (Salaries, Allowances and other Conditions of Service of the employees of Appellate Tribunal Rules, 2008 published in the Notification No. G.S.R. 430 (E) in Gazette of India dated the 5th June, 2008 together with an explanatory memorandum.
(vii) The Appellate Tribunal Private Secretary (Group ‘B’) Recruitment Rules, 2008 published in the Notification No. G.S.R. 477 (E) in Gazette of India dated the 26th June, 2008 together with an explanatory memorandum.
(26) Three Statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) to (iii) of (25) above.
(Placed in Library, See No. LT 9329/08) (27) A copy of the Notification No. G.S.R. 695(E) (Hindi and English versions) published in Gazette of India dated the 29th September, 2008 together with an explanatory memorandum specifying the forms mentioned therein, issued under rule 12 of the Central Excise Rules, 2002.
(Placed in Library, See No. LT 9330/08) (28) A copy of the Notification No. G.S.R. 696(E) (Hindi and English versions) published in Gazette of India dated the 29th September, 2008 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-C.E. (N.T.) dated the 26th June, 2001 issued under rule 33 of the Central Excise Rules, 2002.
(Placed in Library, See No. LT 9331/08) THE MINISTER OF OVERSEAS INDIAN AFFAIRS AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI VAYALAR RAVI): On behalf of Shri Anand Sharma, I beg to lay on the Table a copy of the Cable Television Networks (Second Amendment) Rules, 2008 (Hindi and English versions) published in the Notification No. G.S.R 413(E) in Gazette of India dated the 29th May, 2008 under sub-section (3) of Section 22 of the Cable Television Networks (Regulation) Act, 1995.
(Placed in Library, See No. LT 9332/08) THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (SHRIMATI D. PURANDESWARI): On behalf of Shri Jairam Ramesh, I beg to lay on the Table-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Bureau of Energy Efficiency, New Delhi for the year 2006-2007, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Bureau of Energy Efficiency, New Delhi for the year 2006-2007.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 9333/08) (3) (i) A copy of the Annual Report (Hindi and English versions) of the National Power Training Institute, Faridabad, for the year 2006-2007, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Power Training Institute, Faridabad, for the year 2006-2007.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 9334/08)
(5) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the NTPC Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9335/08)
(ii) Memorandum of Understanding between the NHPC Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9336/08)
(iii) Memorandum of Understanding between the North Eastern Electric Power Corporation Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9337/08)
(iv) Memorandum of Understanding between the Power Grid Corporation of India Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9338/08)
(v) Memorandum of Understanding between the Satluj Jal Vidyut Nigam Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9339/08)
(vi) Memorandum of Understanding between the Tehri Hydro Development Corporation Limited and the Ministry of Power for the year 2008-2009.
(Placed in Library, See No. LT 9340/08)